RTI application:
1. The Appellant has filed RTI application on 03.01.2014 seeking information on 4 points about A) Total numbers of persons arrested/detained by RPF from Platform of Kalwa Railway Station. B) Postal address of RPF post under whose jurisdiction Platform comes and case to be registered. C) Postal address of RPF post where detained/arrested persons were taken from Platform and kept them in RPF jail. D) Total arrest memos prepared in witness of at-least one person by mentioning time, place of arrest.
2. The CPIO responded on 27.01.2014. The appellant filed first appeal on 06.02.2014 with the first appellate authority (FAA). The FAA responded on 03.03.2014. The appellant filed a second appeal on 19.05.2014 with the Commission.
Hearing:
3. The appellant and the respondent both participated in the hearing through video conferencing.
4. The appellant referred to his RTI application dated 03.01.2014 and reiterated that he was seeking information on 4 points about A) Total numbers of persons arrested/detained by RPF from Platform of Kalwa Railway Station during the period of Jan-Dec 2013. B) Postal address of RPF post under whose jurisdiction Platform comes as well as cases to be registered against persons detained/arrested by RPF from Platform of Kalwa Railway Station. C) Postal address of RPF post where detained/arrested persons were taken from Platform and kept them in RPF jail. D) Total arrest memos prepared in witness of at-least one person by mentioning time, place of arrest.
5. The appellant stated that the RPF personnel have to follow the Cr. P.C. procedure in arrest the persons punishable under Railway Act. The appellant stated that as per Hon'ble Supreme Court directives passed in the D.K. Basu case, it is mandatory for Police including RPF to prepared arrest memo in witness of at least one witness by mentioning time, place of arrest etc.
6. The appellant stated that the directives of the Supreme Court are not being complied with by the RPF. The appellant stated that he wanted confirmation that the directives of the Supreme Court and Cr. P.C. procedure has been followed by the respondent.
7. The respondent stated that all information have been provided to the appellant. The respondent stated that the appellant is seeking extra information in the appeal.
DECISION
8. Respondent is directed to:
(a) provide to the appellant pointwise information in context of the RTI application; and
(b) comply with the above within 30 days of this order.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
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